Mathew, J. - (1.) The petitioner challenges an order of detention passed under sub section (1) read with sub-section (2) of S. 3 of the Maintenance of Internal Security Act; 1971, by the District Magistrate, Burdwan,, on 14-9-1972 and prays for the issue of a writ of habeas corpus.
(2.) The grounds of detention stated: "On 2-8-1972 at about 01.30 hrs. you along with your associates (1) Hamid Khan, son of Shri Hajmir Khan of No. 2 Chaidhowrah, Sripur, P. S. Jamuria, Dist. Burdwan (a) Mohammad Abbas, son of Shri Icheque Mian of Sripur Colliery, P. S. Jamuria, Dist. Burdwan and others committed theft in respect of H. D. B. C. overhead electric copper-wire measuring about 210 feet from the electric poles in between quarter Nos. 838 and 129 at Traffic Colony, P. S. Asansol, Dist. Burdwan. As a result of this theft, electricity supply in the whole of Traffic Colony area, P. S. Asansol, Dist. Burdwan was disrupted for a few hours causing much inconvenience to the people of the locality. On 19-8-1972 at about 03.30 hrs, you along with your associates (1) Hamid Khan, son of Shri Hajmir Khan of No. 2, Chaidhowrah, Sripur, P. S. Jamuria, Dist. Burdwan, (2) Mohammad Abbas, son of Shri Icheque Mian of Sripur Colliery P. S. Jamuria, Dist. Burdwan and others committed theft in respect of overhead electric copper-wire (about 150 feet in length) from the electric poles in front of Block No. 126 at Traffic Colony, P. S. Asansol, Dist. Burdwan and thereby disrupted supply of electricity in. the whole of Traffic Colony area and its adjacent area for a few hours to the sufferings of the people of the locality."
(3.) In respect of the incidents mentioned in the grounds, two criminal cases were filed against the petitioner and his associates in the Court of Sub-Divisional Magistrate, Asansol. The petitioner could not be arrested in connection with these cases as he was absconding. Since witnesses were unwilling to give evidence against the petitioner and his associates on account of their desperate character, the petitioner was discharged from the cases on the basis of police report to that effect.;